8. Appointment of [Superintendent and] Additional, Assistant and Deputy Superintendents. - (1) The State Government may appoint for each District or for a part of a District or for one more district [a Superintendent of Police] and one or more Additional, Assistant and Deputy Superintendents of Police, as it may think expedient.
(2)The State Government may, by a general or special order, empower an Additional Superintendent to exercise and perform in the district for which he is appointed or in any part thereof, all or any of the powers, functions or duties to be exercised or performed by a [Superintendent] under this Act or under any law for the time being in force.(3)The [Superintendent] may, with the previous permission of the State Government delegate any of the powers and functions conferred on him by or under this Act to an Assistant or Deputy Superintendent:[Provided that, the powers to be exercised by the Superintendent of making, altering or rescinding any rules under section 33 shall not be delegated to an Assistant or Deputy Superintendent].[8A. [Appointment of Director of Police Wireless and of Superintendent], Assistant and Deputy Superintendents for Wireless System, Motor Transport System or any specific duty. - (1) The State Government may appoint for the whole of the State or for any part thereof-[(i) one or more Directors of Police Wireless and [a Special Inspector General] of Police for the Police Wireless System (hereinafter referred to as "the Director of Police Wireless") as it thinks fit, and(ii)one or more Superintendents of Police, and Assistant and Deputy Superintendents of Police as it thinks fit-],(a)for the Police Wireless System;(b)for the Police Motor Transport System; or(c)for the performance of such specific duties as the State Government may from time to time determine in this behalf.(2)[Any Director of Police Wireless and Superintendent] so appointed shall exercise such power and perform such functions as the State Government may from time to time [assign to each of them]. [The Director may, with the previous permission of the State Government, delegate any of the powers and functions conferred on him by or under this Act to a Superintendent, or to an Assistant or Deputy Superintendent, and the Superintendent may, subject to the like previous permission, delegate such powers and functions to an Assistant or Deputy Superintendent]:Provided that, the powers and functions aforesaid shall be exercised or performed by [the Director, Superintendent] or Assistant or Deputy Superintendent, subject to the control of the [Director General and Inspector General].][9. Appointment of Principals of Police Training Institutions. - (1) The State Government may appoint any Police Officer not below the rank of Superintendent to be the Principal of the Police Training College, Nashik, or any other Police Training College established by it. The State Government may assign to each of the Principals aforesaid such powers, functions and duties as it may think fit.(2)The State Government may appoint any Police Officer not below the rank of an Assistant or Deputy Superintendent to be the Principal of any Police Training School established by it. An officer (not below the rank of a Deputy [Inspector-General]) authorised by the State Government in that behalf may, subject to the control of the State Government, assign to each Principal so appointed such powers, functions and duties as he may think fit].
